Y. RAJASEKHAR Vs. STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Assistant Government Pleader for Home.

(2.) Petitioner is working as Inspector of Police and aspiring for promotion as Deputy Superintendent of Police. Having come to know that exercise is being undertaken by the respondents to effect promotions to the post of Deputy Superintendent of Police and apprehending that he is not likely to be considered for promotion on account of pending criminal case against him, this writ petition is instituted praying to direct the respondents to consider petitioner for promotion as Deputy Superintendent of Police in accordance with his seniority in the cadre of Inspector of Police and in accordance with G O Ms No. 257 General Administration (Services C) Department dated 10.6.1999 and without reference to CC No. 16 of 2015 pending in the Court of the Additional Special Judge for SPE and ACB cases at Hyderabad. Petitioner also seeks direction to consider representation submitted by him on 19.1.2021 requesting to consider him for promotion on same lines as prayed in this writ petition.

(3.) Facts as narrated by the petitioner in the affidavit filed in support of the writ petition disclose that while he was working in Nampally police station, he was entrusted with the responsibility to conduct investigation in Crime No. 256 of 2013 wherein persons by name Sadiq Hussain and Shahbaz Hussain @ Gullu Bhai were shown as accused. Petitioner contends that he conducted investigation, arrested the accused and produced them in the Court for judicial remand and prepared the charge sheet in the case. While so, person by name Sadiq Hussain father of Shahbaz Hussain @ Gullu Bhai stated to have visited the police station and requested the petitioner to ensure release of his son and offered money. Upon refusal by the petitioner, said Sadiq Hussain placed Rs. 20,000/- in the bag of the petitioner without his knowledge. Crime No. 34/ACB-CR-1/2013 was registered on 24.1.2013 under Section 7 of the Prevention of Corruption Act, 1988 in the ACB City Range, Hyderabad police station showing the petitioner as accused. On completion of investigation charge sheet was filed. The petitioner is facing trial in CC No. 16 of 2015 in the Court of the Additional Special Judge for SPE and ACB cases at Hyderabad.